Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 284F] [Entire Act]

Bombay Presidency - Subsection

Section 284F(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)In the preparation of the plan regard shall be had to the provisions of any improvement scheme or proposed improvement scheme under this Act or any scheme under the Bombay Town Planning Act, 1954 (Bombay I of 1955), relating to the defined area or land in the neighbourhood thereof.